Calcutta High Court (Appellete Side)
Aditya Nath Sardar & Ors vs Somnath Chatterjee & Ors on 27 September, 2022
27-09-2022
Item no.21
IN THE HIGH COURT AT CALCUTTA
Subrata Special Jurisdiction
Appellate Side
Bhattacharyya
CPAN No.1057 of 2002
Aditya Nath Sardar & Ors.
-vs-
Somnath Chatterjee & Ors.
arising out of
WPA No.10570 of 1991
None ...for the petitioners
To press the contempt application, none represents
the petitioners.
The petitioners, by way of this contempt application
under the Contempt of Courts Act, 1971 read with Article
215 of the Constitution of India filed on August 9, 2002,
sought for punishment of the alleged
contemners/respondents concerned in the writ petition for
non-compliance of an order dated August 28, 1991 passed by this court in CO No.10570(W) of 1991.
It appears that since filing of the contempt application, none moved to press it.
I feel that the petitioners are no longer interested to proceed with the application on hand.
Accordingly, the contempt application stands dismissed for non-appearance of the petitioners.
[Rabindranath Samanta, J] 2